SURESH KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) Application of the term soon before her death occurring in Section 304B of the Indian Penal Code ("IPC" for short) in the facts and circumstances of the present case is the question involved herein.

(3.) Asha Devi (the deceased) was married to the appellant. The date of their marriage, however, is in dispute viz. whether the same had taken place in the year 1983 or in the year 1987. Asha Devi was found dead on 8.12.1993 having suffered extensive burn injuries.